Supreme Court - Daily Orders
Vaiyapuri vs State Of Tamil Nadu on 30 March, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.11 COURT NO.1 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.8187/2021
(Arising out of impugned final judgment and order dated 14-09-2021
in CRLMP No. 9208/2021 in Crl.A. No. 420 of 2021 passed by the High
Court of Judicature at Madras)
VAIYAPURI & ORS. Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
(IA No. 138056/2021 - EXEMPTION FROM FILING AFFIDAVIT AND IA No.
138053/2021 - EXEMPTION FROM FILING O.T.)
Date : 30-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Prakash Goklaney, Adv.
Mr. M.P. Srivignesh, Adv.
Mr. Muralidharan, Adv.
Mr. Mithun Kumaar, Adv.
Mr. Jose Abraham, AOR
For Respondent(s) Dr. Joseph Aristotle S., AOR
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners as also the learned counsel appearing on behalf of the respondent-State. Signature Not Verified
Taking into consideration the fact that petitioners Digitally signed by Rajni Mukhi Date: 2022.03.30 have been 20:01:39 IST Reason: in custody since 19.08.2021, and more particularly the ...2/-
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SLP(Crl.) No.8187/2021 fact that the appeal preferred by them is pending consideration before the High Court, we find it is a fit case to grant them bail.
The petitioners are, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.
The special leave petition stands disposed of accordingly. As a sequel to the above, pending applications stand disposed of.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)